Notification: 200 Date of Issue : 12/8/2002 : Notification: 200 Date of Issue : 12/8/2002
Notification No.
Notification: 200 Date of Issue : 12/8/2002
Notification Date
12/08/2002
Upload Date
12/08/2002
Notification No : 200
Date of Issue : 12/8/2002
Section(s) Referred : s. 10(23g)
Notification No. 200 of 2002, dt. 12th Aug., 2002.
It is notified for general information that enterprise listed at para (3) below has been approved by the Central Government for the purpose of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962, for the assessment years 2002-2003, 2003-2004, and 2004-2005.
2. The approval is subject to the condition that-
(i) the enterprise/industrial undertaking will conform to and comply with the provisions of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962;
(ii) the Central Government shall withdraw this approval if the enterprise/industrial undertaking
(a) ceases to carry on infrastructure facility; or
(b) fails to maintain books of account and get such accounts audited by an accountant as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962; or
(c) fails to furnish the audit report as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962.
3. The enterprise approved is-M/s Karnataka Power Corporation Limited, Shakthi Bhawan, No. 82, Race Course Road, Bangalore-560001 for their project Bhadra Right Bank Canal Power House (1x6 MW), Sharavathi Gerusoppa Tail Race Project (4x60 MW) and Kondasalli Dam Power House (3x40 MW).
[F.No. 205/7/98-ITA-II]